B P PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in all these petitions, they are being disposed of by this common judgement.

(2.) IN all these petitions, respective petitioners who were serving as daily rated workers at the relevant time have prayed for an appropriate writ, order and/or direction, directing the respondents to absorb them and to regularise their services at par with Government employees.

(3.) MR. A. N. PATEL, learned advocate appearing on behalf of the respective petitioners have stated at bar that in view of subsequent development and the order dated 10th August,2004 passed by Division Bench of this Court in Letters Patent Appeal No. 1121 of 1995 and other cognate matters, all these petitions are required to be disposed of as they have become infructuous.